WPSB/85/2021
2021 Latest Caselaw 490 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL


THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                             AND
         THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA



              WRIT PETITION (S/B) No. 85 OF 2021




                      25TH FEBRUARY, 2021


 Between:

 Rai Singh Rautela.                                         ...Petitioner


 and


 State of Uttarakhand and others.
                                                        ...Respondents


 Counsel for the petitioner            :     Ms. Pooja Tiwari.

 Counsel for the respondent
 nos. 1, 3 & 4                         :     Mr.    B.S.    Parihar,
                                             learned       Standing
                                             Counsel for the State.

 Counsel for the respondent
 no.2                                  :     Mr. N.S. Pundir.


 The Court made the following:


 JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)


             The learned counsel for the petitioner wishes to
 withdraw the writ petition, and seeks the liberty to file a
 fresh claim petition before the Uttarakhand Public Service
                              2


Tribunal. Therefore, this writ petition is dismissed as
withdrawn. The liberty so prayed for is, hereby, granted.


                    _____________________________
                    RAGHVENDRA SINGH CHAUHAN, C.J.



                                 ___________________
                                 ALOK KUMAR VERMA, J.

Dt: 25th February, 2021 Shubham/Neha